Kirubaikani vs The Superintendent Of Police
2022 Latest Caselaw 15120 Mad

                                                                                 W.P.(MD)No.20832 of 2022


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 09.09.2022

                                                         CORAM :

                                     THE HONOURABLE Mr.JUSTICE G.ILANGOVAN

                                                 W.P.(MD)No.20832 of 2022

                     Kirubaikani                                                ...Petitioner

                                                           /Vs./

                     1.The Superintendent of Police,
                       Virudhunagar District,
                       Virudhunagar.

                     2.The Inspector of Police,
                       Soolakkarai Police Station,
                       Virudhunagar District.                                   ...Respondents

                     Prayer: Writ Petition is filed under Article 226 of the Constitution of India
                     to issue Writ of Mandamus, directing the second respondent herein to take
                     action on my representations dated 03.08.2021 and 19.04.2022 and conduct
                     enquiry and act in accordance with law.


                                       For Petitioner   : Mr.T.Lenin Kumar
                                       For R-1 & R-2    : Mr.R.Meenakshi Sundaram
                                                          Additional Public Prosecutor

                                                         ORDER

This Writ Petition has been filed seeking a Writ of Mandamus,

directing the second respondent herein to take action on the petitioner's

representations dated 03.08.2021 and 19.04.2022 and conduct enquiry. https://www.mhc.tn.gov.in/judis

W.P.(MD)No.20832 of 2022

2.When the matter is taken up for hearing, the learned Additional

Public Prosecutor would submit that based on the complaint given by the

petitioner, enquiry was undertaken in C.P.No.B2/1316/0777/2022 and

during the course of enquiry, both sides appeared and finding that a civil

suit is also pending between the parties before the concerned Court, the

second respondent is also given a statement and undertaking that they will

not make any trouble to the complainant and will abide by the Court

judgment.

3.Moreover, this petitioner has also given a statement to the effect

that in view of the above said undertaking, no further action is required on

her complaint. A similar complaint was given before the Soolakarai Police

Station, that was enquired in C.S.R.No.75 of 2022 and that was also closed

on 17.04.2022.With the above said observations, the enquiry was closed.

Since the enquiry has been closed, the petitioner, if so aggrieved by the

conclusion, she can workout her remedy through appropriate proceedings.

4.With the above said liberty, this Writ Petition is disposed of. No

costs.

09.09.2022 Index : Yes/No Internet:Yes/No https://www.mhc.tn.gov.in/judis sji

W.P.(MD)No.20832 of 2022

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Superintendent of Police, Virudhunagar District, Virudhunagar.

2.The Inspector of Police, Soolakkarai Police Station, Virudhunagar District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

W.P.(MD)No.20832 of 2022

G.ILANGOVAN, J.

sji

W.P.(MD)No.20832 of 2022

09.09.2022

https://www.mhc.tn.gov.in/judis